Section 95 in The Orissa Co-operative Societies Rules, 1965
95. Guarantee Funds.
(1)It shall be competent for the State Government to constitute one or more guarantee funds on such terms and conditions as it may deem fit for the purpose of meeting losses that might arise as a result of loan to be made by the Land Development Banks on title to immovable property subsequently found to be defective or for any other purpose for which, in the opinion of the State Government, it is necessary to provide for or create separate guarantee funds.(2)The State Land Development Bank and Land Development Bank shall contribute to such funds as such rates as may be decided by the State Government from time to time and the constitution maintenance, utilisation of such funds shall be governed by such rules as may be made by the State Government in this behalf.
